Ashok Kumar Kalawat vs State Of Rajasthan And Others

Arun Bhansali, J

Learned AAG points out that for the relief as claimed in the present writ petition, the petitioner had already approached the Bench at Jaipur in Ashok Kumar Kalawat v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.1576/2021, decided on 16.12.2021, whereby, the petition has been disposed of granting opportunity to the petitioner to submit a representation with the respondents for redressal of his grievances.

On being pointed out, learned counsel for the petitioner seeks withdrawal of the writ petition.

In view of the submissions made and in view of the fact that similar nature petition filed by the petitioner already stands decided by Bench at Jaipur, the petition is dismissed as withdrawn.